Paresh @ Panchabhai Rajabhai Jogdiya vs State Of Gujarat
2024 Latest Caselaw 965 Guj

Gujarat High Court

Paresh @ Panchabhai Rajabhai Jogdiya vs State Of Gujarat on 5 February, 2024

                                                                                          NEUTRAL CITATION




     R/SCR.A/1488/2024                                     ORDER DATED: 05/02/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 1488 of
                            2024

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                 PARESH @ PANCHABHAI RAJABHAI JOGDIYA
                                 Versus
                           STATE OF GUJARAT
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR. SOHAM JOSHI, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY

                                     Date : 05/02/2024

                                      ORAL ORDER

The present application has been preferred by the applicant through jail seeking parole leave on the ground of filing appeal before the Honourable Supreme Court.

Having read the application and perused the documents on record, it appears that the applicant desirous to file an appeal before the Hon'ble Supreme Court challenging the judgment and order dated 05.09.2023 passed by this Court dismissing the appeal. The applicant was released on temporary bail for a period of seven days after passing of the order of dismissal and the applicant could have challenged the dismissal

NEUTRAL CITATION

R/SCR.A/1488/2024 ORDER DATED: 05/02/2024

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order at that time. Therefore, no case is made out to release the applicant on parole leave.

In view of the aforesaid facts and circumstances of the case, this Court is not inclined to use its judicial discretion in favour of the applicant to release him on parole leave. The application is rejected. Registry to communicate this order through Fax/mail to the concerned Jail Authority.

(M. R. MENGDEY,J) NABILA